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K.Vijayakumar vs Dr.Venu
2021 Latest Caselaw 20788 Ker

Citation : 2021 Latest Caselaw 20788 Ker
Judgement Date : 5 October, 2021

Kerala High Court
K.Vijayakumar vs Dr.Venu on 5 October, 2021
Con.Case(C) No.1360/2021                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE AMIT RAWAL
             Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
             CONTEMPT CASE(C) NO. 1360 OF 2021(S) IN WP(C) 21549/2019
   PETITIONER/PETITIONER IN WPC:

           K. VIJAYAKUMAR, AGED 61 YEARS, S/O M.KESAVAN,
           T.C.30/1139, AMBILI, KRS-54, H.S ROAD, PETTAH P.O.,
           THIRUVANANTHAPURAM-695 024, (RETIRED ASSOCIATE PROFESSOR
           OF CHEMISTRY, S.N. COLLEGE, CHEMPAZHANTHY).

         BY ADV. SRI.M.S.RADHAKRISHNAN NAIR.
   RESPONDENTS/RESPONDENTS 1 TO 3 IN WPC:

       1. DR.VENU, PRINCIPAL SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF
          SECRETARY), HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
       2. MS.V. VIGNESHWARI, THE DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF
          THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
          THIRUVANANTHAPURAM- 695 033.
       3. DR.SUNIL JOHN, THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION IN
          CHARGE, OFFICE OF THE DEPUTY DIRECTOR OF THE COLLEGIATE, CROSS
          JUNCTION, KADAPPAKADA, KOLLAM -691 001.

         GOVERNMENT PLEADER FOR RESPONDENTS.
        This Contempt of court case (civil) having come up for orders on
   05.10.2021, the court on the same day passed the following:
                                      ORDER

Affidavit of third respondent has been filed in this Court explaining the reason for delay that the Department of Collegiate

Education is indulging to comply with the judgment, request has been sent

to the Finance Department for implementation and the same is pending

consideration owing to huge financial constraints. But effort would be

taken to decide the matter as expeditiously as possible.

Post for hearing on 08/11/2021 along with connected matters.




                                                        Sd/- AMIT RAWAL JUDGE




05-10-2021                          /True Copy/                               Assistant Registrar
 

 
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